Santhosh vs K.C.Nazeer
2021 Latest Caselaw 22830 Mad

                                                                                   A.S No.65 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                   Dated : 22.11.2021
                                                               Coram
                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN
                                                       A.S No.65 of 2014


                     Santhosh                                                ... Appellant

                                                           Vs.


                     1.K.C.Nazeer
                     2.Annamma Joseph
                     3.V.J.Joseph
                     4.Mini                                                  ... Respondents


                     Prayer :This First Appeal has been filed under Section 41 Rule 1 of CPC
                     r/w Section 96 of CPC to set aside the judgment and decree dated
                     17.12.2008 passed in O.S.No.33 of 2007 on the file of the District Judge,
                     Ooty.

                                      For Petitioner       :     No Appearance

                                      For Respondents       : Mr.A.Bobblie
                                                              No Appearance for R2 to R4




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                                                                               A.S No.65 of 2014


                                                                         A.A.NAKKIRAN, J.
                                                                                    uma
                                               JUDGMENT

When the above appeal was posted for hearing on

18.11.2021, there was no representation for the appellant and hence, the

matter was posted today “for dismissal”. Even today, (22.11.2021) there

is no representation on behalf of the appellant either in person or through

the counsel on record. Hence, this First Appeal is dismissed for non-

prosecution. No costs.

22.11.2021

Index : Yes/No Internet: Yes/No Speaking order/Non Speaking order uma

To The District Judge Ooty.

A.S No.65 of 2014

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